Section 78(3) in Gujarat State Council for Physiotherapy Rules, 2013
(3)Copies of the relevant documents, if any (including any document given or sent to the Council by or on behalf of the other party, which such other party shall be entitled to the proof to use at the hearing as evidence in support of or in reply/explanation to the charge specified in the notice of inquiry), shall also be supplied to the registered practitioner along with the notice and statement of allegations.
